Section 25(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

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Union of India - Subsection

Section 25(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(b)an affidavit made by the registered proprietor or by some person authorised to the satisfaction of Registrar to act on his behalf—

(i)giving particulars of the relationship, existing or proposed, between the registered proprietor and the proposed registered user, including particulars showing the degree of control by the proprietor over the permitted use which the relationship will confer and whether it is a term of their relationship that the proposed registered user shall be sole registered user or that there shall be any other restriction as to persons for whose registration as registered user application may be made;

(ii)stating the conditions or restrictions, if any, proposed with respect to the place of permitted use or any other matter;

(iii)stating whether the permitted use to be for a period or without limit of period, and, if for a period, the duration thereof; and

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Union of India - Subsection

Section 25(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000